Md. Darul Islam vs Jharkhand State Electricity Board and Others

S.J. Mukhopadhaya, A.C.J.

According to the petitioner, he was in the service of the Jharkhand State Electricity Board (hereinafter referred to as the ''Board'' in short) and retired on 31th January, 2004 from the post of Typist at Electricity Supply Sub-division, Gooda. His grievance is that the respondents have not yet paid his retiral benefits.

Counsel for the Board submitted that the petitioner is still occupying the Board''s quarter and he has not vacated the same.

Learned counsel for the petitioner submitted that he has been instructed that the petitioner is ready to vacate the quarter.

Having heard the learned counsel for the parties and as the matter requires determination firstly by the respondents, the case is remitted with following directions :

(i) The petitioner is directed to vacate the quarter by 31th March, 2005.

(ii) He may file a separate representation before the General Manager-cum-Chief Engineer, Electric Supply Area, Dumka.

(iii) The General Manager-cum-Chief Engineer, Electric Supply Area, Dumka will consider the claim of the petitioner for payment of retiral benefits and other dues ;and if found payable, pay the admitted dues to the petitioner within a period of two months from the date, the petitioner vacates the quarter. However, if the authority disputes any claim or part thereof, will communicate the ground to the petitioner.

It will be open to the General Manager -cum-Chief Engineer, Electric Supply Area, Dumka to adjust the house rent, electricity dues and other dues, if any, from the amount to which the petitioner is entitled to.

It may be mentioned here that this Court has not decided claim of the petitioner on merit.

The writ petition stands disposed of with the aforesaid observations and directions.